MANGALDAS K NAIK Vs. INSPECTOR OF SURVEY

JUDGEMENT

(1.) ADMIT.

(2.) HEARD the learned Counsel for the parties.

(3.) AT the time of considering the appeal for admission, this Court by its order dated 15. 11. 2006 made it clear that the respondents are put on notice that the First Appeal is to be disposed of at the stage of admission itself, on a preliminary issue raised in the appeal and accordingly this Court has heard the learned Counsel for the parties without calling for the records and proceedings as the same is not required for the purpose of disposing of the appeal in question.